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परिपत्र
प्रति
सभीजीवनबीमाकर्ताओंके मुख्यकार्यकारी अधिकारी
Chief Executive Officers/PrincipalOfficers of All Life Insurers.
विषयःसमय बढ़ाना
Re: Extension oftime/withdrawal of existing products.
हमक्रमशःआईआरडीएआई(असंबद्ध बीमाउत्पाद) विनियम,2019 औरआईआरडीएआई(यूनिट सहबद्धबीमा उत्पाद)विनियम, 2019 केकार्यान्वयनके संबंध मेंआईआरडीएआई
Werefer to clause 2.4 of IRDAI/ACT/CIR/MISC/125/07/2019 Dt 26/7/2019 and clause 1of IRDAI/LIFE/CIR/MISC/173/09/2019 Dt 26/09/2019 on the implementation of IRDAI(Non-Linked Insurance Products) Regulations, 2019 and IRDAI (Unit LinkedInsurance Products) Regulations 2019 and Circular on (a) Benefit Illustration;and (b) other market conduct aspects, respectively.
प्राधिकरणको जीवन बीमापरिषद औरविभिन्न जीवनबीमाकर्ताओंसे अभ्यावेदनप्राप्त हुए हैंजिनके द्वाराप्रणालीगततैयारी औरकार्मिकों केलिए अपेक्षितप्रशिक्षण कोसुनिश्चितकरने के कारणदर्शाते हुएअनुरोध कियागया है कि ऊपरसंदर्भितपरिपत्रोंमें उल्लिखितसमय-सीमाओं कोबढ़ाया जाए।इन पर विचारकरने केउपरांत
Authority has received representations fromLife Insurance Council and various life insurers requesting for extension ofthe timelines referred in the quoted circulars citing reasons of ensuringsystem preparedness and training of personnel required. On considering the same
(a)It has been decided to modify the date as mentioned under the clause 2.4 ofCircular Ref No IRDAI/ACT/CIR/MISC/125/07/2019 dated 26/7/2019 as 31.1.2020.
(b)Further, the clause 1 of IRDAI/LIFE/CIR/MISC/173/09/2019 Dt 26/09/2019 has beenmodified to read as effective from 1.2.2020.
(c)Compliance date as mentioned under Clause 2.4.2 of Circular Ref NoIRDAI/ACT/CIR/MISC/125/07/2019 dated 26-07-2019 shall remain unaltered as 29thFebruary 2020.
उपर्युक्तसमय-विस्तार(क) और (ख)निम्नलिखित मामलोंमें लागू नहींहोगाः
Theextension (a) and (b) above, doesn’t apply in the following cases:
1.
Products already approved under File &Use under new regulations.
2.
Products filed under F&U and are inprocess as on today.
3.
Productsalready filed under Use and File as on today.
यहभी ध्यान दियाजाए किउपर्युक्तसभी 1, 2 और 3 केमामलों मेंलाभ निदर्शन(बीआई) औरउपयुक्तता सेसंबंधित उक्तसंदर्भितपरिपत्र केउपबंध उनकेप्रारंभ केदिनांक से हीलागू होंगे।
Itmay also be noted that in all the above cases, 1,2 and 3, the provisions of thereferred circular on BI and suitability will apply from the date of theirlaunch itself.
यहभी स्पष्टकिया जाता हैकि परिपत्रसंदर्भ सं.आईआरडीएआई
Itis also clarified that for products falling under 2.2 of Circular Ref NoIRDAI/ACT/CIR/MISC/125/07/2019 dated 26-07-2019, the provisions of circular RefNo IRDAI/LIFE/CIR/MISC/173/09/2019 dt 26/09/2019 will be applicable from1.2.2020.
यहसूचित कियाजाता है किसभी जीवनबीमाकर्ता उपलब्धअंतिम तारीखके लिएप्रतीक्षाकिये बिना नयेविनियमों काअनुपालन करतेहुए उत्पादोंकी फाइलिंगशीघ्रातिशीघ्रकरने के लिए प्रयासकरें।
Itis advised that all Life Insurers endeavor filing of products in compliancewith new regulations at the earliest, without waiting for the last dateavailable.
यहभी स्पष्टकिया जाता हैकि समय बढ़ानेके लिए आगे औरकिसी अनुरोधपर विचार नहींकिया जाएगा।संदर्भितपरिपत्रों कीसभी अन्यशर्तें अपरिवर्तितहैं।
It is also clarifiedthat no further requests for extension will be entertained. All other terms andconditions of the referred circulars remain same.
सदस्य(जीवन)
MEMBER (LIFE)